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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Special Criminal Courts (Jurisdiction) Act, 1950

(2)Notwithstanding such repeal, anything done or any action taken in the exercise of any power conferred by or under the said Ordinance shall be deemed to have been done or taken in the exercise of the powers conferred by or under this Act as if this Act were in force on the day on which such thing was done or action was taken.The Schedule[See Section 2]
Year No. Short title
1947 6 The Bombay Public Security Measures Act, 1947
1948 62 The Central Provinces and Berar Public Safety Act, 1948.
1949 3 The West Bengal Special Courts Ordinance, 1949
1[1950 10 The West Bengal Special Courts Act, 1950]
2[1950 19 The Assam Special Courts Act, 1950.]
3[1949 21 The West Bengal Criminal Law Amendment (Special Courts) Act, 1949.]
4[1952 1 The Tribunals of Criminal Jurisdiction Ordinance, 952 (West Bengal Ordinance. (1 of 1952).]